- (1.) The Letters Patent Appeal( LPA No.501 of 2006) has been filed for setting aside the order dated 23.8.2006 passed in W.P.(S) No. 5247 of 2003 by which the learned Single Judge dismissed the writ petition of the petitioner, giving him liberty to prefer representation before the Secretary, Department of Health, Medical Education & Family Welfare, Govt. of Jharkhand, Ranchi, and the said authority, in turn, was directed to consider the representation of the appeal and pass a reasoned order within three months from the date of receipt of representation. It was further directed that if the claim of the petitioner is rejected, the respondents will communicate the ground(s) to the appellant within the aforesaid period.
(2.) Challenging the order passed by the Department of Health, Medical Education & Family Welfare, Govt. of Jharkhand, Ranchi dated 12.2.2013, the petitioner has filed W.P.(S) No.4958 of 2013.
(3.) The appellant has filed an Interlocutory Application (I.A.No. 3089 of 2014) for withdrawal of L.P.A. No. 501 of 2006 and W.P.(S) No. 4958 of 2013 and granting him liberty to file representation before the Department of Health, Medical Education & Family Welfare, Govt. of Jharkhand, Ranchi.;